Section 37 in The Orissa Survey and Settlement Rules, 1962
37. Process fees.
- [Process fee for the service of notice shall be realised in the shape of Court-fee stamp from the party applying for mutation and where proceedings are commenced otherwise than on an application the process fee shall be realised from the party] [Substituted vide S.R.O. No. 197 of 12.2.1976-O.G.E. No. 299 of 1976.]. Process fees shall also be realised from the party who applies for issue of summons to a witness for examination in course of a mutation proceeding. The rates of process fee shall be regulated in the following manner, namely:(i)in every case in which personal or substituted service of any process on parties or witness is required, a fee of [Rs.3.00] [Substituted vide Orissa Gazette Extraordinary No. 1337/29.9.1992.] shall be charged, for service of the same document of not more than [three] [Substituted vide Orissa Gazette Extraordinary No. 1337/29.9.1992.] persons and an additional fee of [Re. 1.00] [Substituted vide Orissa Gazette Extraordinary No. 1337/29.9.1992.] shall be charged for every such in excess of four; and(ii)for issue of general notice, a fee of [Rs.3.00] [Substituted vide Orissa Gazette Extraordinary No. 1337/29.9.1992.] shall be charged:Provided that where the fee charged is payable by Government such fee shall not be realised.
